AUGUSTINE GEORGE MASIH, J. - (1.) Notice of motion.
(2.) Mr. Vaibhav Sehgal, Advocate, accepts notice on behalf of the respondent.
(3.) Challenge in this revision petition is to the order dated 20.05.2016 passed by the Appellate Authority, whereby, the order dated 18.08.2015 passed by the Rent Controller, Hisar, vide which the provisional rent was assessed at the rate of L 3,000/- per month, has been modified and the provisional rent has been reduced to L 1,200/- per month payable from 01.11.2014 onwards along with cost and interest.;